The State Emblem of India (Prohibition of Improper Use) Act, 2005

5. Prohibition of registration of certain companies, etc.-

(1) Notwithstanding anything contained in any other law for the time being in force, no competent authority shall,-

(a) register a trade mark or design which bears the emblem, or

(b) grant patent in respect of an invention which bears a title containing the emblem.

(2) If any question arises before a competent authority whether any emblem is an emblem specified in the Schedule or a colourable imitation thereof, the competent authority shall refer the question to the Central Government and the decision of the Central Government thereon shall be final.